The CHHATTISGARH APPROPRIATION (No.1) ACT, 2014
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act·~ ~ ~ 3RPRr 6lcfi
~ ~ ~ ~ (f.Fn ~
Wfic)~~tu~- sf,"tJfcfi
~- 2-22-0'€1t1•1~ll'iR/38fu. ~
~. ~ 30-5-2001."
~ 77]
( afftltii<Ui )
~~ Qeti11l>.1a
~' ~ WlTcfi 6 -in-;;f 2013-~ 15, ~ 1934
fcrf~ afu: fq'QP:IT ~ fq'qllf
1.i,11('-lll, l-f~HG1 ~, ~~
~. WlTcfi 6 -in-;;f 2013
~ sf,"tJfcfi
--~_nft=ei14~10w2012-2015."
sfilTicfi" 1992~. 69/21-3,~.~- 1l./13.-~ffi-t·lll~ ffl't!R tf'ql cfiT f::14--if&tfoid ~ f"lff ~ ~ 05-03-
2013 ciil ~ qft ~~l) ~ t,..~ ~ ~ '1ii1cfil-O ~~~ml~ t_
153
g~,H•I~ ~ {1"'1.i91<.1 ~ ";J11l if (fl'.JT dll~lell:J.BH.,
~- ~- i:j,(~100, 31fuft@~.
154
- - -===========--·--· -
·€9-tih-m~ 3lf~
(5fi1TTcfi 7 ~ 2013)
· 0i11{f~,~ rc1P1m~, < ijl:qi#'i-1 ) ~, 2013
. { ',
~ ~ 2012-2013 cfil ~ ~ ft;ro:, ~i1lfl'lfp ~ cfi1" ~ Flfu 'q "Q ch--frlmr 3ffi
· ~~~am fc1f.-ft.11JI~~~·~-~~-
.:rr«f ~ ~ ~ qq i:f @ulf!11~ fcr't.11140:gfi &R1 P1l-rlfclf@a ~ i:f <ffl" a:rf~
m:-
~~ titt 2012-13 2.
. ~ ffl u;;q <fIT
-tjf.ra mull" ll
8,86,88,31,200/
~ cnT ~-;;JAY.
~- 3 ..
~cfiT -~3TR.~
~
(1) (2)
01 ~~
m1)f!11~ ~ qi1 ~ f.rr'l:l i:f it ~ ~ ~'q ( 3) i:f fcrFlro! ~ it 3Rf'l:lcfi ~ urnaj
m::u n~ d941f-ild cfi1 ';if[~. ~~<WI. wctlf!ll~ fqf1'-l.,ill ~ qi1 ~ ~
~'If (3) i:f fcroo 6-f ~ ~ flfA-lfcld ·cf;@~ 3fra m fu<:rrm ~, 3lo<lmT BT©,
~~. ~mmmortT-rfcrf~"Sf'lfrocn1~~~ '1ff ~*~'>{ c2) 11
fcroo_wnan*~'l:li:f, ~qq 2012-13 *~ :f@Rm"'l'Rmq.
~ 3lf~ &Ri @ulflll~ ~ qi1 zjm f.rr'l:l i:f it <ft~ 3m d9'-0f'1!d r~ ~ ~ fu°Q:'
~-ufuzj, de@ qq ~ ~'l:l i:f ~ i:f cffuIB wnan ~ ~ ~ ~ fof-11.11f,,1:1 r#t
~-
~
(~23TR3~)
f.ti::i~fuia«3R"mum<ri
~Bm~ m¾cf f.rfulR m-iT
~ ~
(3)
m m
~ 100 0 100
02 ffitfPf 5l'm{H ~ « ~ ~ 50,00,000 O· 50,00,000 ·
~o!f<.I".
06 fcfil-FfmJT~~~ 50,00,000 0 50,00,000
07 c:flfalP-N,Cfi{~i\°~ 28,90,000 0 28,90,000
~-
10 cR ~ 16,83,00,000 0 16,83,00.000
11 ~~ m~~B"~ ~ 44,90,100 0 ·-l4,9Q,100
~- ~ 600 0 600
i.
..
~':'
I
...
~.Hfl~11~ ~. ~ 6 ~ 2013 154 ( 1)
(1) {2) (3)
m ~
12 ~fcNFT«~~ ~ 4,70,00,00,000 0 4, 70,00.,00,000
~ 2,04,00,00,000 0 2,04,00,00,000
14 4l{!qlt-H ~ « ~ ~ ~ 7,00,000 0 7,00,000
15 ~ '1fl@' 3q4)-iFIH·Pfa 3,36,00,000 0 3,36,00,000
~~ITTf~
;.;'t ~ ~-
19 ~~~qftcffi~ ~ 4,00,00,IOO 0 4,00,00,100
27 ~~ ~ 100 0 100
28 ~futlH~ ~ 5,45,000 0 5,45,000
30 ~ ~!ITTfiur rcf<f.m rcri:rpf ~ 1,00,000 0 1,00,000
~hr,.ffi«r ~-
36 ~ ~ 200 0 200
39 ©W,~~am~ ~ I,59,43,'lOO 0 1,59,43, l 00
~iur fcNN « oocIB ~-
41 6!~~_3q~1.;,H1 ~ 45,52, 19,200 0 45,52, 19,200
i;;ft 300 0 300
\
~~~~~ ~ 38,00,00,000 38,00,00,000 43 0
44 3'<:'q~ ~ 3,00,00,100 0 3 ,00 ,00, 100
48 ~f<TTf3Wfllr<f;f~ip: i;;ft 45,23,000 / 0 45,23,000
lllto~qT(,IT~~-
49 ~"1Tfir~ ~ · 72,00,000 0 72,00,000
64 ~ ~ aqlt'l-:,HI ~ 14,20,00,000. 0 14,20,00,000
~ 50,00,100 0 50,00,100
65 ~Ff\Wf ITTfF-i 100 0 100
71 ~.lf 5ilti)fi)ch} ~ ~ 11it11fi'icf>l ITTfF-i 22,50,00,000 .0 22,50,00,000
75 ~fffill-HfcMrr if ~cf i;;ft 100 0 100
;:iimt it~ !lfC<1 qf{4l:;,i.J1~: ,, .f- .f" I t'i •
i ,~1 ;u,· n,;: ~"
154 (2)
(1) (2)
\
58,00,00,000
2,33,19,000
6,81,93,07,100
2,04, 95,24, 100
(3)
0
0
0
0
58,00,00,000
2,33,19,000
6.81,93,07,100
2:,04,95,24,100
. .
-------------------·--------··-•·--· ·---··---
8,86,88,31,200 0 8 ,86,88 ,31,200
.. I
I•
I
.-,.~/~'6'~:20.13···
I • ' ti( ··,/,:.
, .. ' .': .:·. ,· ./;,, • .:-:i .. :·.·:'. ·.: ·:./ ,:, -..... , ;_.,.•." . ;, ., . , ... ,, .... , .. ,_ .. . .,:., ., _; ,::,,i{~,-:,-/ .·. :-•-~ /\:<:·,· :·· :. ):.,:,,',.·.. . . •.
,. ·:·;. -. · -_ -··-~:,992f61 ... 69121!:..~.1ffl:;;."lf;,3!i:..::\JR(J~%~~-t-~:.34s.%-lfU'g (3):fi•:~:q.i:·_:f:;~
· : .:· ·-. · •· · · ":- (.fGif-tJ.n•i '(~·1 Y~/.~013;(:srrn~7:'Wt,201~)i:c1if,~;a:t:161.€1 -~ :rof-..tct:R~~~i;m -~ f~,-~. ~
.. ·· .. ,.; ",_ :·~:~~~:~ ' ·- .•.. : .:_: : .· - . - • : ::: ••• c -~: : C ~ - - ·.·•· :I!'.@ • ~.~ •. ~-~~~~ftiffl•tA : - '
:;ff ·. ·. ' . •--~.-~.:tf~;-~:ltf~«L .. ·:r·~< . . . . . . ... :·. • ...
·:Y/'"''
·,.,i ., ·.'
···:··:••
'', ·, ~ I;'.·. ~ . .; .. -~:i...Z·.
.
'
..,.
. t1 .
CHHA 1TISGARH ACT
(No. 7 of 2013)
THE CHHATIISGAlUI APPROPRIATION ~-l) ACT, 2013 \. . ...
l
An Act to authorise payment and appropriation of certain ferther.sums from and
out of the Consolidated Fund of tti~ State of Chhattisgarh for tm ~ of the Financial
Year2012-13. · · "~·• · ·
. Be it enacted by the Chhattisgarh Legislature in the Sixty Four1h yCM of the Republic of
India, as follows :- ·
1.
2.
3.
This Act may be called the Chhattisgarh Appropriation Act, 2013.
From and out of the Consolidated Fund of the State of Chhattisgarh there may be paid
. and applied sums not exceeding those specified in column (3) of the Schedule, includ-
ing the sums specified in the c9lumn (3) of the Schedule of the Chhattisgarh Appropria
tion Act, amounting in the aggregate to the sums of Eight Hun<,ln:d Eighty Six Crore
Eighty Eight Lacs Thirty One Thousand Two Hundred rupees t~wards defraying the
several charges which will come in the course of payment during the financial year
2012-2013 in respect of services specified in column (2) of the Schedule. · .
· The sums authorised to be paid and applied from and out of the Consolidated Fund
of the State of Chhattisgarh by this Act, shall be appropriated for the services and
purpose expressed in the Schedule in relation to the said year. •
THE ,SCHEDULE
( See Section 2 and 3 )
No.of Services and Sums not exceeding
Vote Purposes
(1) (2)
01 General Adminislration Revenue -
02 Other expenditure·pertaining Revenue .
to General. Administration.
-0evru1m~ii1. ·
·• , O ... OF • : r~ • •' \• ' ~~ ~
06 Expenditure · pertaining to. Revenue
· ·.,Finance Department.
Voted by the
Legislative
Assembly
Rs.
100
50,00;000. .. . •
50;00;000
.. .07 . . Expenditure· . pertaining to ~venue. · .. : 28,90,000 • .. ·
Co~~ercial Tax DepartnienL -
IO· · Forest
,j
'· ..• . ·-;:·/.
Revenue
·,,i.i.:.··
16,83,00,000
Charged on
Consolidated
Fund
(3)
Rs.
0
0
0
·O
0
. ,
' ·•
154 (3)
SlillM title.
Issue of Rs.
8,86,88,31,200/~
from andoutofthe
Consolidated Fund
of the State for the
Financial year
2012-13.
Appropriation.
Total.
Rs.
100
· 50,00,000 ·
50,00,000 ·
• 28,90,ooo-. C '
16,83,00,000 ·
.· ...
154 (4) mftt111~ ~. f0tcn 6_~ 2013
( 1) (2) (3)
Rs. Rs. Rs.
11 Expenditure pertaining to Revenue 44,90,100 0 44,90,100
Commerce and Industry Capital 600 0 600
Department.
12 Expenditure pertaining to Revenue 4, 70,00,00,000 0 4,70,00,00,000
Energy_ Department. Capital 2,04,00,00,000 0 2,04,00,00,000
14 Expenditure pertaining to Revenue 7,00,000 0 7,00,000 ·
Animal· Husbandry
Department.
15 Financial assistance to three Revenue 3,36,00,000 0 3,36,00,000
tier Panchayati Raj Institu-
tions under Scheduled
Caste Sub Plan.
19 Public Health and Family Revenue 4,00,00, 100 0 4,00,00, I 00
Welfare.
27 School education Revenue 100 " 100 V
28 St~tc Legislature Revenue 5,45,000 0 5,45,000
30 Expenditure pertaining to Revenue 1,00,000 0 1,00,000
Panchayat and Rural
Development Department.
36 Transport Revenue 200 0 ~ 200
39 Expenditure pertaining 'to Revenue 1,59,43,IOO 0 l ,59,43, JOO
Food, Civil Supplies and
Consumer Protection
Department.
-..;
'
41 Tribal Areas Sub-plan Revenue 45,52, 19,200 0 45,52, 19,200
Capital 300 0 300
43 Expenditure pertainine to Revenue 38,00,00,000 0 38,00,00,000
Sports and Youth Welfare
Department.
44 Expenditure pertaining to Revenue 3.00,00, I 00 0 3,00.00, l 00
Higher Education Depart-
ment.
48 Grant Under Thirteenth Capital 45,23,000 0 45,23,000
Finance Commission.
4') Expenditure pertaining to Revenue 72,01),000 0 T'.00,000
Scheduled Caste Welfare.
64 Scheduled Caste Sub Plan Revenue 14,20,00,000 0 14,20,00,000
.Cap,ital" . , . ,, 5_0;001}0.0-; Q. 50,00,100
IJ1 ; fuajq; ~ ~~(~II~ ~, . 6 2013 154 (S)
( 1) (2) (3)
Rs. Rs. Rs.
65 Aviation Depa:-tment Revenue 100 0 100
71 Information Technology Revenue 22,50,00,000 0 22,50,00,000
and Bio Techn0logy.
75 NABARD aided Projects Capital 100 0 100
pertaining to Water Resour-
ces Department
80 Financial assistance to Three Revenue 58,00,00,000 0 58,00,00.000
tier Panchayati Raj Institu-
tions.
r
81 Financial assistance to Urban Revenue 2,33,19,000 0 2,33,19,000
bodies.
Total Revenue 6,81,93,07, 100 0 . 6,81,93,07,100
Capital 2,04,95,24,100 0 2,04,95,24,100
Grand Total 8,86,88,31,200 0 8,86,88,31,200
,a
Lex